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Judgment
9 paragraphs · 229 wordsSashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard learned counsel for the petitioner and learned Addl.Standing Counsel for the State.
The petitioner is in custody since 05.09.2023 in connection with Loisingha P.S. Case No.195 of 2023 corresponding to G.R.Case No.339 of 2023 pending in the Court of learned J.M.F.C., Loisingha for the alleged commission of offence under Sections 376(2)(n)/506 of IPC read with Section 67 of I.T. Act, 2000.
It is alleged that the petitioner kept physical relationship with the victim, who is a married lady, taking advantage of the absence of her husband. He is also said to have captured some objectionable photographs and uploaded the same on the social media. The statement of the victim recorded under Section 161 Cr.P.C. has been enclosed to the bail application.
After going through the materials on record including the statement of the victim recorded under Section 161 Cr.P.C., I am inclined to allow the prayer for bail. Let the petitioner be released on bail on such terms and conditions as the court in seisin over the matter may deem fit and proper to impose including the condition that he shall personally appear before the trial Court on each date of posting of the case without fail.
BLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
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